PUSHPENDRA SINGH BHATI,VINIT KUMAR MATHUR

24 recorded High Court judgment(s) · 2026–2026

Courts

Disposal nature

Recent judgments

• PRAHLAD SINGH TANWAR, SON OF SHAKTIDAN SINGH TANWAR v. STATE OF RAJASTHAN — Rajasthan High Court (2026-05-08)
• RAMJI LAL SAINI S/O SHRI SONYA SAINI v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-05-07)
• DEEPTI CHINARIA DAUGHTER OF SHRI VINOD KUMAR CHINARIA v. AJMER VIDYUT VITRAN NIGAM LIMITED — Rajasthan High Court (2026-05-06)
• RAMPAL S/O SH. RAMNIWAS YADAV, v. THE STATE OF RAJASTHAN — Rajasthan High Court (2026-05-05)
• ARCHIT GUPTA S/O SHRI RADHESHYAM GUPTA v. UNION OF INDIA — Rajasthan High Court (2026-04-02)
• BAHADUR SINGH SON OF LATE SHRI BHAGU RAM GURJAR v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-02)
• SUO MOTO v. UNION OF INDIA — Rajasthan High Court (2026-04-02)
• RAGHUVEER SINGH S/O SHRI BACCHAN SINGH v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-02)
• MADHO SINGH MADERNA S/O PRABHU LAL, v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-02)
• RAM SINGH S/O SHRI RAMNATH v. STATE OF RAJASTHAN — Rajasthan High Court (2026-04-01)